Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, MUMBAI BENCH “A” MUMBAI
Before: SHRI C.N. PRASAD & SHRI S. RIFAUR RAHMAN
ORDER PER S. RIFAUR RAHMAN, A.M. The present appeal is filed by the assessee against the order of the Commissioner of Income Tax (Appeals)-4, Mumbai [in short ‘CIT(A)’] for the assessment year 2014-15 dated 30.12.2016 and arises out of assessment completed u/s 143(3) of the Income Tax Act, 1961 (in short the Act).
At the outset, when the appeal was called out for hearing, none has appeared on behalf of the assessee in spite of calls. We notice, assessee by E-mail submitted that it has filed the necessary declaration under Direct Tax Vivad se
Astec Lifesciences Ltd., 2 Vishwas Act, 2020 (Act 3 of 2020) and confirmed the receipt of Form 1, 2 & 3 and prayer to withdraw the appeal. (copy enclosed)
The Ld. DR also did not object to course so suggested and agreed to allow the withdrawal of appeal by the assessee.
In view of the above, we dismiss the appeal of the assessee since assessee has preferred to settle the issue under Vivad se Vishwas Scheme and it has received the acknowledgement in Form-3 as well. Therefore, this appeal is accordingly dismissed as withdrawn.
In the result, the appeal is dismissed.
Order pronounced in the open Court on 17/06/2021.